SHASHI NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal has been preferred against the judgment and order dtd. 27/7/2023 passed by the learned Single Judge in CWJC No. 23968 of 2018 by which the Writ Court chose not to interfere with the order dtd. 24/10/2018 passed by the Bihar Land Tribunal, Patna (henceforth for short 'the B.L.T.') in B.L.T. Case No. 292 of 2014.

(3.) The matrix of facts giving rise to the present appeal is/are as follows:-